Pachai Muthuramalingam vs Vijayalakshmi
2021 Latest Caselaw 3138 Mad

                                                           1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.02.2021

                                                      CORAM:

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           C.M.A(MD)NO.225 of 2016


                      Pachai Muthuramalingam                        :Appellant/Petitioner

                                               .vs.

                      Vijayalakshmi                                 :Respondent/Respondent

                      PRAYER: Civil Miscellaneous Appeal filed under Section 19 of the
                      Family Courts Act praying this Court to set aside the judgment and
                      decree passed in H.M.O.P.No.82 of 2015, dated 12.8.2015, on the
                      file of Family Court, Tirunelveli.


                                    For Appellant              :Mr.A.Sivasubramanian

                                    For Respondent             :Mr.D.Nallathambi


                                               JUDGMENT

*************

[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

A memo, dated 09.02.2021 has been filed by the learned

counsel for the appellant seeking permission of this Court to

withdraw the Civil Miscellaneous Appeal.

http://www.judis.nic.in

2.In view of the same,the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

[P.S.N.,J.] & [S.K.,J.] 09.02.2021

Index:Yes/No Internet:Yes/No vsn

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

1.The Judge, Family Court, Tirunelveli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA, J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN C.M.A(MD)NO.225 of 2016

http://www.judis.nic.in

09.02.2021

http://www.judis.nic.in